Supreme Court: Modifying the earlier order, the Court said that a person will now be disqualified if he or she has been an Office Bearer of the BCCI or any State Cricket Association for a cumulative period of 18 years i.e. if he/she has served separate 9 years terms at BCCI and State Cricket Association.
Earlier on 02.01.2017, the Court had laid down various grounds for disqualification which included serving a cumulative period of 9 years as an Office Bearer of the BCCI. On 03.01.2017, the Court modified this disqualification and said that serving a cumulative period of 9 years as an Office Bearer of the BCCI or any State Cricket Association would lead to disqualification.
The names of the members of the Committee of Administrators are likely to be announced on 24.01.2017.
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